Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Amendment) Act, 2009 14 of 2009 [08 October 2009] CONTENTS 1. Short Title And Commencement 2. Amendment Of Schedule Ii Of The Code Of Criminal Procedure, Samvat 1989 Code Of Criminal Procedure (Amendment) Act, 2009 14 of 2009 [08 October 2009] An Act to amend the Code of Criminal Procedure, Samvat, 1989. Be it enacted by the Jammu and Kashmir State Legislature in the Sixtieth Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Amendment) Act, 2009. (2) It shall come into force from the date of its publication in the Government Gazette. 2. Amendment Of Schedule Ii Of The Code Of Criminal Procedure, Samvat 1989 :- In the Code of Criminal Procedure, Samvat 1989, for the Chapter "Offences against Other Laws" appearing at the end of Schedule II, the following Chapter shall be substituted, namely: "Offences Against Other Laws Offences Cognizable or non-cognizable Bailable or non-bailable By what court triable 1 2 3 4 If punishable with death, imprisonment for life or imprisonment for more than Cognizable Non-bailable Court of Session. 7 years If punishable with imprisonment for 3 years and upwards but not more than 7 years Cognizable Non-bailable Magistrate of the First Class. If punishable with imprisonment for less than 3 years or with fine only Non-cognizable Bailable Any Magistrate.".